MRIGRAJ GAUTAM @ RIPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. As informed by learned A.G.A., notice to the informant has been served on 1/9/2023.

(2.) Heard learned counsel for the applicant as well as Sri Roshan Kumar Singh, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 82 of 2023, U/S 363, 366 IPC and 7/8 Protection of Children From Sexual Offences Act, Police Station Ata, District Jalaun, during the pendency of trial.